Section 2 in The Gujarat Scheduled Castes Development Corporation Act, 1985
2. Definitions.
- In this Act, unless the context otherwise requires-,(a)"agriculture" includes dairy farming, poultry farming, breeding of livestock, pisciculture, sericulture and forestry; and the term "agricultural" shall be construed accordingly;(b)"Chairman" means the Chairman of the Corporation;(c)"Corporation" means the Gujarat Scheduled Castes Development Corporation established under section 3;(d)[ "director" means a director of the Corporation and includes the Chairman and Vice-Chairman;] [Clause (d) was substituted by Gujarat 21 of 1986, Section 3(1) (a) (w.r.e.f. 02-07-1986).](e)"managing director" means a director appointed as managing director under sub-section (3) of section 5;(f)"marketing" means all activities relating to the transport, grading, pooling, marketing and sale of agricultural or industrial produce, whether in the primary form or in semi-processed or processed form;(g)"prescribed" means prescribed by rules made under this Act;(h)"processing" means all activities relating to the processing of agricultural produce or industrial produce so as to make it marketable or fit for consumption and it includes purchase and storage of raw material, purchase of equipment, and purchase, installation and running of machinery required for processing and storage of finished produce;(i)"regulation" means a regulation under section 27;(j)"Scheduled Castes" means such castes or communities or parts of, or groups within, such castes or communities as are deemed to be Scheduled Castes in relation to the State of Gujarat under article 341 of the Constitution of India;(k)"society" means a society registered under the Societies Registration Act, 1860 (XXI of 1860), or a co-operative society registered under the Gujarat Co-operative Societies Act, 1961 (IX of 1932).(l)"Scheduled Castes Organisation" means a firm registered under the Indian Partnership Act, 1932, or a society, wherein all or a majority of the partners or, as the case may be, all or a majority of members whereof belong to Scheduled Castes.Explanation. - Where a society (hereinafter referred to as "the principal society") has as its member another society (hereinafter referred to as the "member society") all or a majority of members of which belong to Scheduled Castes, such member society shall be deemed to be a member of the principal society belonging to Schedules Castes;(m)"small-scale industry" means cottage industry or an industry in which capital investment does not exceed such amount as may be prescribed;(n)"supply and storage" means supply and storage of agricultural or industrial inputs and establishment, maintenance and running of storages, cold storages and warehouses;(o)[ "Vice-Chairman" means the Vice-Chairman of the Corporation.] [Clause (o) was added by Gujarat 21 of 1986, Section 3(1) (b) (w.r.e.f. 02-07-1986).]
